Section 81 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
81. Power to make regulations.
(1)The Board may make regulations not inconsistent with this Act for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the time and place of the meeting of the Board or of any committee and the procedure to be followed at such meetings including the quorum necessary for the transaction of business;(b)the functions and duties of the committees and whole-time directors and the delegation of powers to committees, directors, officers and other employees of the Board;(c)the method of recruitment, the qualifications, the pay, the duties and other terms and conditions of service of officers and employees, and the constitution and management of provident fund and other superannuation funds;(d)the provision of an official seal of the Board and the manner and effect of its use;(e)the manner and form in which contracts binding on the Board may be executed;(f)the relations of the Board with the local and public authorities;(g)the date by which, the form and the manner in which the Board's budgets, balance sheet and income and expenditure account and other accounts shall be prepared and the information to be contained in such budgets and accounts;(h)the conditions subject to which the Board may borrow moneys, grant loans or advances, or invest its funds which are not for the time being required for the transaction of its business;(i)provision of such funds and reserve as may be required;(j)the manner of, and the basis on which, taxes shall be levied, the manner of and determining consumption of water, the charges therefor, the rent or other amount of charge for meters, and the time, place and manner of payment of taxes, rates, charges and surcharges, fees, rents and other amounts;(jj)[ the manner of, and the basis of which, the infrastructure development charges shall be collected;] [Inserted by Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1993 (Tamil Nadu Act 49 of 1998).](k)making, maintaining and regulating connections for the supply of water and fees for connection and re-connection;(l)the terms and amount payable for connection of house-sewers, for construction, maintenance, and repairs and alteration of sewers or joint or common connections of sewers, and the basis of levying the charge for providing for sewerage service without water-supply;(m)matters to be complied with in relation to the sanction of building plans or other plans or other plans or schemes containing provision for water-supply or sewerage;(n)the conditions and requirements for extraction and use of underground water, regulation and control of wells, including tube wells, and the principles or criteria and the procedure, for grant of permit to sink a well or tube well;(o)the manner of treatment of trade effluents and to regulate the discharge thereof;(p)generally the efficient conduct of the affairs of the Board: Provided that in making regulations regarding any of the matters specified in clauses [(f), (h), and (n)] [Substituted for the expression '(f), (h), (j), (k), (l), and (m)' by Chennai Metropolitan Water Supply Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).], the previous sanction of the Government shall be obtained.
